Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Haryana - Subsection Section 2(5) in The Punjab Aerial Ropeways Act, 1926 (5)"Order" means an order authorising the construction of an aerial ropeways under this Act, and includes a further order substituted for, or amending, extending or revoking that order;
